GURINDER PAL SINGH Vs. PANJABI UNIVERSITY, PATIALA

JUDGEMENT

(1.) This is plaintiff's appeal against the judgment and decree of the Additional District Judge, Barnala, whereby the appeal filed by the Punjabi University, Patiala, was accepted, thus dismissing the suit of the plaintiff.

(2.) Briefly put, plaintiff has sought a declaration to the effect that he has passed B.A. (T.D.C.) Part II examination held by the defendant- University in April, 1988 and the order passed by the University disqualifying him for one year from appearing in the examination is illegal and without jurisdiction with a consequential relief of mandatory injunction directing the defendants to declare the result of the plaintiff on the basis of the examination held in April, 1988 and further seeking a direction restraining the defendants from refusing to accept the admission form B.A. for (T.D.C.) Part III examination to be held in April, 1989.

(3.) According to the plaintiff, to secure this candidature for examination, he had to file CWP No. 2307 of 1988 against the Punjabi University which was decided on April 4, 1988 and he was allowed to appear in the examination in pursuance to the directions given by this Court. It is on account of this grudge against him that an unfair means case has been made against him which, in fact, is based on false and procured report from the Examiner of English compulsory paper and so the order be declared to be illegal, ultra vires the University Regulations/Ordinance and also violative of principles of natural justice and hence a nullity and non est.